E. UMESHA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The appeals in MFA 7952/2014, MFA No.9570/2015, MFA.No.7958/2014 and MFA No.6424/2015 are listed for Orders. Further, the appeals in MFA No.582/2015, MFA No.6426/2015, MFA No.583/2015, MFA No.6428/2015, MFA No.6425/2015 and MFA No.7953/2014 are listed for Final Hearing.

(2.) With the consent of the learned counsel appearing for the respective appellants and respondents inclusive of the learned HCGP for the appellant / State in some matters, all these appeals are taken up for hearing together and are disposed of by this common order.

(3.) Heard the learned counsel Shri P. Mahesha for the respective appellants and the respective respondents and so also the learned HCGP for the State in the respective appeals inclusive of the other counsel for appellants and respondents respectively in all these appeals. MFA No.7952/2014 and MFA No.9570/2015 arise out of a judgment and award passed by the Reference Court in LAC No.37/2011 dtd. 14/8/2014. MFA No.7958/2014 and MFA No.6424/2014 arise out of a judgment and award passed by the Reference Court in LAC No.39/2011 dtd. 14/8/2014. MFA No.582/2015 and MFA No.6426/2015 arise out of a judgment and award passed by the Reference Court in LAC No.36/2011 dtd. 14/8/2014. MFA No.583/2015 and MFA No.6428/2015 arise out of a judgment and award passed by the Reference Court in LAC No.34/2011 dtd. 14/8/2014. MFA No.6425/2015 and MFA No.7953/2014 arise out of a judgment and award passed by the Reference Court in LAC No.38/2011 dtd. 14/8/2014.